Report No. 62

3.17. A verbal point concerning section 51A. 3.19. Effect of wilful disobedience.-

We proceed to deal with another restriction on the right to compensation which is to be found in the existing section. Under section 3(1), proviso (b)(ii), the right to compensation is barred in respect of any injury not resulting in death caused by an accident which is directly attributable to

"the wilful disobedience of the workman to an order expressly given or to a rule expressly framed for the purpose of securing the safety of workman".